SURJIT SINGH SON OF GANGA SINGH Vs. STATE OF HARYANA

LAWS(P&H)-2003-1-260

HIGH COURT OF PUNJAB AND HARYANA

Decided on January 10,2003

SURJIT SINGH SON OF GANGA SINGH Appellant

VERSUS

STATE OF HARYANA Respondents

- (1.) Sentence is suspended. Bail to the satisfaction of CJM Jind.
(2.) Recovery of fine is stayed.;